Central Administrative Tribunal - Jaipur
Central Administrative Tribunal vs Union Of India & Others). He Has Also ... on 28 January, 2014
CENTRAL ADMINISTRATIVE TRIBUNAL JAIPUR BENCH, JAIPUR
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ORDER SHEET _______________________________________________ ORDERS OF THE TRIBUNAL____________ ,,,,,,,,,,,,,,,,, 28.01.2014 OA No. 291/00042/2014 with MA 291/00035/2014 Mr. G.P. Gupta, Counsel for applicant.
MA No.291/00035/2014 Heard on MA for condonation of delay in filing the OA. The delay is condonced. The MA is disposed of accordingly.
OA No. 291/00042/2014 The applicant filed this OA seeking for a direction to grant him two advance increments in the light of the order passed by this Tribunal in OA No. 835/2912 dated 19.07.2013 (Denesh Kumar Meena vs. Union of India & Others). He has also filed a representation dated 15.02.2012 (Annexure A/1) in this regard. Having heard the learned counsel for the applicant, the applicant is given liberty to serve the representation dated 15.02.2012 (Annexure A/1) along with the paperbook of this OA before the respondents within a period of 15 days and the respondents are directed to consider and decide the representation dated 15.02.2012 (Annexure A/1) by passing a reasoned & speaking order according to the provisions of law expeditiously but not later than a period of three months from the date of receipt of a copy of the representation. If any prejudicial order is passed against the applicant, he is at liberty to file substantive OA. With these observations, the OA is disposed of with no order as to costs.
(Anil Kumar) Member (A) ahq